CIT(E) v. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust

263 Taxmann 247Supreme Court of India2019#17519 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 292,668 Indian tax judgments — from 2019 to 2025.

Issues it is cited on

accumulation of income section 11(2)section 12a section 11 india nfac

Judgments citing CIT(E) v. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust

SALWAN EDUCATION TRUST,NEW DELHI vs. DCIT, EXMP 2(1), DELHI

In the result, the appeal of the assessee is allowed as above

ITA 5275/DEL/2024[2018-19]Status: DisposedITAT Delhi12 Dec 2025AY 2018-19

Bench: Shri Challa Nagendra Prasad & Shri Brajesh Kumar Singh[Assessment Year: 2018-19] Salwan Education Trust, Dcit, Salwan Schools Campus, Pt Exemption 2(1), Girdhari Lal Salwan Marg, Vs Delhi, Rajinder Nagar, 24Th Floor, Civic Centre, New Delhi-110060, New Delhi-110002. Pan- Aacts9741A Assessee Revenue

Section 11(1)Section 11(2)Section 12ASection 143(2)Section 143(3)

…the purpose if they were for specified objects and they were charitable in nature. 8. Very similar findings were made by the Honorable Supreme Court in the under-noted decisions.  CIT(E) vs. Bochasanwasi Shri Akshar Purshottam Public Charitable Trust (2019) 263 Taxmann 247 [SC].  CIT vs. Gokul Education Foundation (2017) 248 Taxmann 13 [SC]  Addl. CIT vs. A.L. N. Rao Charitable Trust (1995) 216 ITR 697 [SC]. 9. In view of the above noted facts the form no 10 filed by the appellant mentioning only Buildings for two schools did not disentitle the appellant from claiming application of funds for the other object…

DCIT (E)-1(1), MUMBAI vs. INSURANCE INSTITUTE OF INDIA, MUMBAI

ITA 1715/MUM/2023[2018-19]Status: DisposedITAT Mumbai08 Sept 2023AY 2018-19

Bench: Shri Kuldip Singh & Shri S Rifaur Rahman

For Appellant: Mr. Ketan Vajani, C.AFor Respondent: Ms. Madhu Malti Ghosh, D.R

Section 11Section 11(2)Section 12Section 12A

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “C”, MUMBAI BEFORE SHRI KULDIP SINGH, JUDICIAL MEMBER AND SHRI S RIFAUR RAHMAN, ACCOUNTANT MEMBER ITA Nos.1714 & 1715/M/2023 Assessment Years: 2017-18 & 2018-19 Dy. Commissioner of M/s. Insurance Institute of Income Tax (Exemption)- India, 1(1), Block – G, Plot No. C-46, Room No.607, 6th Floor, Vs. Insurance Institute of MTNL Building, India, Cumballa Hill, BKC, Bandra East, Mumbai - 400026 Mumbai – 400 051 PAN: AAATI1174R (Appellant) (Respondent) Present for: Assessee by : Mr. Ketan Vajani, C.A. Revenue by : Ms. Madhu Malti Ghosh, D.R. Date of Hearing : 04 .…

DCIT (E)-1(1), MUMBAI vs. INSURANCE INSTITUTE OF INDIA, MUMBAI

ITA 1714/MUM/2023[2017-18]Status: DisposedITAT Mumbai08 Sept 2023AY 2017-18

Bench: Shri Kuldip Singh & Shri S Rifaur Rahman

For Appellant: Mr. Ketan Vajani, C.AFor Respondent: Ms. Madhu Malti Ghosh, D.R

Section 11Section 11(2)Section 12Section 12A

INSURANCE INSTITUTE OF INDIA,MUMBAI vs. ACIT(EXEM) CIRCLE-1, MUMBAI

In the result, the appeal filed by the assessee is allowed

ITA 1610/MUM/2020[2016-17]Status: DisposedITAT Mumbai20 Feb 2023AY 2016-17

Bench: Shri Amarjit Singh, Am & Ms. Kavitha Rajagopal, Jm Insurance Institute Of India Acit (Exem), Circle-1, C-45, Block G, Bandra Kurla Complex, Mumbai Vs. Bandra (E), Mumbai-400 051 Pan/Gir No. Aaat 11174 R (Appellant) : (Respondent) Assessee By : Shri Ketan Vajani : Shri Tejinder Pal Singh Anand Revenue By : 25.11.2022 Date Of Hearing Date Of Pronouncement : 20.02.2023 O R D E R Per Kavitha Rajagopal, J M: This Appeal Has Been Filed By The Assessee, Challenging The Order Of Learned Commissioner Of Income Tax (Appeals) („Ld.Cit(A) For Short), Passed U/S.250 Of The Income Tax Act, 1961 („The Act'), Pertaining To The Assessment Year („A.Y.‟ For Short) 2016-17. 2. The Assessee Has Challenged This Appeal On The Grounds Of Disallowance Of Exemption U/S. 11 R.W.S. 12A Of The Act For The Reason That The Purpose Of Accumulation U/S.11(2) Specified By The Assessee Are Vague & General & The Purposes Stated Are Beyond The Memorandum Of Association (Moa For Short) Of The Assessee. 3. The Brief Facts Are That The Assessee Is An Institution Registered Under The Societies Registration Act, 1860, Established In The Year 1955And The Assessee Was Formerly

For Appellant: Shri Ketan VajaniFor Respondent: 25.11.2022

Section 10Section 11Section 11(2)Section 12ASection 143(3)Section 250

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SHRI AMARJIT SINGH, AM AND MS. KAVITHA RAJAGOPAL, JM Insurance Institute of India ACIT (Exem), Circle-1, C-45, Block G, Bandra Kurla Complex, Mumbai Vs. Bandra (E), Mumbai-400 051 PAN/GIR No. AAAT 11174 R (Appellant) : (Respondent) Assessee by : Shri Ketan Vajani : Shri Tejinder Pal Singh Anand Revenue by : 25.11.2022 Date of Hearing Date of Pronouncement : 20.02.2023 O R D E R Per Kavitha Rajagopal, J M: This appeal has been filed by the assessee, challenging the order of learned Commissioner of Income Tax (Appeals) („ld.CIT(A) for short), passed u/s.…

NATIONAL STOCK EXCHANGE INVESTOR PROTECTION FUND TRUST,MUMBAI vs. ASSISTANT DIRECTOR OF INCOME TAX (E)-II(2), NOW DEPUTY COMMISSIONER OF INCOME TAX-2(1)EXEMPTION, MUMBAI

In the result, the appeal of the assessee is partly allowed and the appeal of the Revenue is dismissed

ITA 2359/MUM/2016[2011-12]Status: DisposedITAT Mumbai19 Dec 2019AY 2011-12

Bench: Shri Vikas Awasthy & Shri Rajesh Kumarassessment Year: 2011-12

For Appellant: Shri J.D. Mistry, Sr. CounselFor Respondent: Shri Santanu Kumar Saikia, D.R

Section 10Section 11Section 11(1)Section 11(2)Section 13(1)(c)Section 143(3)Section 4

…IN THE INCOME TAX APPELLATE TRIBUNAL, MUMBAI BENCH “B”, MUMBAI BEFORE SHRI VIKAS AWASTHY, JUDICIAL MEMBER AND SHRI RAJESH KUMAR, ACCOUNTANT MEMBER Assessment Year: 2011-12 M/s. National Stock Assistant Director of Exchange Investor Income Tax (E)-II(2), Protection Fund Trust, Now Deputy Plot No.C-1, Block G, Commissioner of Income Vs. Exchange Plaza, Tax-2(1) Exemption, Bandra Kurla Complex, Piramal Chambers, Bandra (East), Parel, Mumbai – 400 051 Mumbai – 400 012 PAN: AAATN2497A (Appellant) (Respondent) Assessment Year: 2011-12 Assistant Commissioner M/s. National Stock of Income Tax (E)-2(1), Exchange Inves…